Section 12(8)(a) in The Central Sales Tax (Registration and Turnover) Rules, 1957

[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(8)(a) in The Central Sales Tax (Registration and Turnover) Rules, 1957

(a)The person referred to in clause (a) of sub-rule (1) of rule 3 shall alone be competent to sign the declaration in Form 'C' or Form 'F' or the certificate in Form 'E-I' or Form 'E-II':

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State of Punjab - Subsection

Section 12(8)(a) in The Central Sales Tax (Registration and Turnover) Rules, 1957